AMARJEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) SUB Inspector Shri Bhup Singh, Police Station Amb, District Una, is present alongwith record. Record perused and returned. Status report taken on record. The petition only merits rejection.

(2.) APPREHENDING arrest in connection with FIR No.67 of 2013, dated 24.5.2013, registered at Police Station Amb, District Una, under the provisions of Sections 279, 337, 304 -A, 489 -B and 489 -C of the Indian Penal Code, petitioner Amarjeet Singh filed the instant application under the provisions of Section 438 of the Code of Criminal Procedure. On 26.11.2013, an interim order was passed in his favour.

(3.) AS per version of police, Jaskaran Singh, owner of vehicle bearing No.PB -08V -4000 (Indica) was travelling alongwith Roop Singh. The vehicle driven by Jaskaran Singh met with an accident on 24.5.2013 within the jurisdiction of Police Station, Amb, Himachal Pradesh. Case was registered.